Section 27(1) in U.P. Building And Other Construction Workers (Regulation Of Employment And Conditions Of Service) Rules, 2009
(1)Every certificate of registration issued under Rule 24 shall be subject to the following conditions, namely :-(a)the certificate of registration shall be non-transferable;(b)the number of workmen employed as building workers in an establishment shall not, on any day, exceed the maximum number specified in the certificate of registration; and(c)save as provided in these rules, the fees paid for the grant of a certificate of registration shall be non-refundable.(d)[ Since the certificate is issued on the basis of self-declaration of applicant so if issued on the basis of misrepresentation of facts or concealment of facts or forged documents such certificate shall be deemed to be null and void and cancellation of certificate and legal action may be taken against the applicant.] [Inserted by Notification No. 989/XXXVI-2-2017, dated 23.8.2017, (w.e.f. 4.2.2009).]
